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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(1) in Karnataka Janapada Vishwavidyalaya Act, 2011

(1)The Government shall have the power to direct, whenever deemed necessary, an audit of the accounts of the University, including those of the institutions managed by it, by such auditors as it may specify.